UNION OF INDIA Vs. O P BANSAL

JUDGEMENT

(1.) .These three writ petitions involving common questions of" law and fact and arising out of a common judgment of the Central Administrative Tribunal dated 28th January 2002 in OA Nos. 1649/2001, 1650/2001 and 1651/2001, were taken up for hearing together and are being disposed of by this common judgment.

(2.) . The Original Applicants before the learned Tribunal being the unofficial respondents in these writ petitions were Data Entry Operators ('DEOs' for short) having different grades. A Committee known as Sesliagiri Committee was constituted by the Government of India for the purpose of consideration of infirmity of pay scales/designations of the Electronic Data Processing ('EDP' for short) personnel in terms of the recommendations of the Fourth Central Pay Commission. In its recommendations, the Fourth Central Pay Commission suggested that the Department of Electronics should examine and suggest review of existing EDP posts and prescribe uniform pay scales and designations in consultation with the Department of Personnel. In terms of the recommendations made by Seshagiri Committee, the Government of India introduced the following pay structure for the EDP posts: <FRM>JUDGEMENT_145_ILRDLH10_2002Html1.htm</FRM>

(3.) . The concerned Ministries/Departments were informed about the said decision of the Central Government. On or about 17th July 1991, upon holding consultations with the Union Public Service Commission, sanction was accorded for re-designation and revision of pay scales of Electronic Data Processing posts and the scales of pay mentioned hereinbefore w.e.f. 11th September 1989.